Section 4 in The Gujarat State Famine Relief Fund Act, 1958
4. Transfer of securities held under Bombay XIX of 1936, C.P. and Berar III of 1937 and Sau. XIV of 1951.
- With effect from the commencement of this Act, such of the securities (including cash balances, if any) in the Famine Relief Funds established under the Bombay Famine Relief Fund Act, 1936 (Bombay XIX of 1936), and the Central Provinces and Berar Famine Relief Fund Act, 1937 (C.P. and Berar III of 1937), as shall pass on to the State of Bombay under section 80 of the States Re-organisation Act, 1956 (XXXVII of 1956), and all the securities (including cash balance, if any) in the Famine Relief Fund established under the Saurashtra Famine Relief Fund Act, 1951 (Saurashtra XIV of 1951), shall be deemed to be transferred to, and to form part of, the Famine Relief Fund established under this Act and shall be held in or transferred to the name of the Secretary to the Government of Bombay, Finance Department, or such other Officer as the State Government may specify.
